Section 160(2) in Kerala Municipality Building Rules, 1999
(2)Without prejudice to the provisions contained in the Act, an appeal may be filed against any order,-(i)approving or disapproving building site;(ii)granting or refusing permit to execute work;(iii)confirming, modifying or canceling the notice requiring alteration of work;(iv)confirming the provisional order requiring demolition of building or part thereof or filling up of well;(v)regularizing construction or reconstruction or alteration of building or digging of well erection of telecommunication tower or pole structure, conversion or erection of shutter or door, conversion of roof, etc. or rejecting such regularization; and(vi)stopping erection of building or execution of work.(vii)passed or action taken by the Secretary under these rules;(viii)issued on the basis of the decision of the Special Committee;(ix)passed by the Chief Town Planner or the District Town Planner.
